United India Insurance Company Limited vs Brajpalsinh Vishvanathsinh Chauhan
2025 Latest Caselaw 3126 Guj

Gujarat High Court

United India Insurance Company Limited vs Brajpalsinh Vishvanathsinh Chauhan on 17 February, 2025

                                                                                                             NEUTRAL CITATION




                            C/FA/3557/2017                                 JUDGMENT DATED: 17/02/2025

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                                    IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                                               R/FIRST APPEAL NO. 3557 of 2017


                      FOR APPROVAL AND SIGNATURE:


                      HONOURABLE MR. JUSTICE DEVAN M. DESAI

                      ==========================================================

                                   Approved for Reporting                  Yes           No

                      ==========================================================
                                      UNITED INDIA INSURANCE COMPANY LIMITED.
                                                        Versus
                                    BRAJPALSINH VISHVANATHSINH CHAUHAN & ANR.
                      ==========================================================
                      Appearance:
                      ADVOCATE NOTICE SERVED for the Appellant(s) No. 1
                      MR MAKBUL I MANSURI(2694) for the Defendant(s) No. 1
                      RULE NOT RECD BACK for the Defendant(s) No. 2
                      ==========================================================

                         CORAM:HONOURABLE MR. JUSTICE DEVAN M. DESAI

                                                       Date : 17/02/2025

                                                      ORAL JUDGMENT

1. Though served, none appears for the appellant.

2. The present appeal is preferred by the appellant

against the judgment and award dated 11.05.2017 passed

by the learned Motor Accident Claims Tribunal (Main),

Jamnagar in MACP No.357 of 2012 on various grounds.

NEUTRAL CITATION

C/FA/3557/2017 JUDGMENT DATED: 17/02/2025

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3. The learned Tribunal has after considering the

arguments of the learned advocates for the respective

parties awarded compensation of Rs.2,94,525/- with

interest at the rate of 9% per annum from the date of

petition till the date of payment to the petitioner.

Considering the smallness of amount, this Court finds no

reason to interfere in the impugned judgment and award

passed by the learned Tribunal. The present First Appeal

stands disposed of. Notice/Notice of admission is

discharged. Interim relief, if any, stands vacated.

4. It is made clear that this order would have no

bearing and/or shall not be considered as precedent in any

of the matters connected to the accident in question vis-a-

vis the impugned judgment and award.

5. Record and proceedings, if any, to be sent back

to the concerned Court immediately.

NEUTRAL CITATION

C/FA/3557/2017 JUDGMENT DATED: 17/02/2025

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6. The appellant is at liberty to revive the appeal

in case of difficulty.

7. Since the main Appeal is disposed of, Civil

Application/s pending, if any, would not survive and stand

disposed of accordingly. Rule/Notice in the Civil

Application/s, pending, if any, is discharged.

(D. M. DESAI,J) MANOJ